GURDEV KAUR Vs. BALWINDER SINGH

JUDGEMENT

(1.) COMPENSATION to the tune of Rs.78,000/ - with interest at the rate of 6% per annum was awarded by Motor Accident Claims Tribunal, Karnal (Tribunal for short) to the appellant on account of injuries sustained by him in a road side accident which took place on 19.12.2010. Finding the compensation inadequate, she came up in appeal.

(2.) COUNSEL for the appellant argued that there was 12% permanent disability but the appellant was not adequately compensated for that. She was doing tailoring work and could not continue with her vocation. It was also submitted that the appellant was not properly compensated for pain and suffering and special diet etc. Nothing was awarded for transportation.

(3.) LEARNED counsel for the Insurance Company, however, argued that the amount awarded was sufficient. The disability was not permanent and as per medical evidence, it was only stiffness of the ankle due to fracture. The movement was restricted temporarily. The amount awarded stood already paid with interest.